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Delhi HC: Sufficiency of Stamp Duty on Agreement Cannot be Adjudicated u/s 11 of A&C Act - (14 Apr 2022)

ARBITRATION

Delhi High Court has observed that the Court can’t adjudicate on the issue whether the claims made by the petitioner are barred by limitation while dealing with a petition under Section 11 of the Arbitration and Conciliation Act, 1996 for referring the parties to arbitration.

Tags : DELHI HIGH COURT   SECTION 11 OF THE ARBITRATION AND CONCILIATION ACT   1996   ARBITRATION   LIMITATION  

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